UNION OF INDIA Vs. P JEEVANANDAM

JUDGEMENT

(1.) This application is 'filed under Section 151 of the Code of Civil Procedure seeking fixation of the total remuneration to be paid to the sole Arbitrator appointed in Arbitration Application No.19 of 1999.

(2.) The applicants herein are the respondents in A.A. No.17/99, which was filed by the present respondent- Sri P. Jeevanandam. The said Arbitration Application was filed under Section 11(6) of the Arbitration and Conciliation Act, 1996 (for short "the New Act").

(3.) Justice Sri A. Gopal Reddy, who was the then designate of the Chief Justice under the Scheme framed by him, in exercise of his powers under sub-section (10) of Section 11 of the New Act, allowed the said Arbitration Application and appointed Justice A Gangadhar Rao, a retired Judge of this Court, as the sole Arbitrator. While making the said appointment, the learned Judge fixed the remuneration of the Arbitrator, initially, at Rs.30,000/-.